GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE Petitioner, Gurdev Singh, is undergoing life imprisonment. He has filed this petition for the issuance of a writ in the nature or habeas corpus on the ground that he has already undergone more than 8-1 years of actual sentence and 14 years of total sentence including remissions and that his case for premature release has been illegally rejected by the respondent-State of Punjab.

(2.) THE petitioner had earlier filed Criminal Writ Petition No 79 or 1984, alleging therein that his case for premature release was previously rejected four times on account of two jail punishments In that writ petition, following order was passed on 5th or April, 1984 :-

(3.) THE learned petitioner's counsel has vehemently contended that rejection of the petitioner's case on 20th of July, 1984, is illegal and arbitrary. The submission of the learned counsel appearing for the respondent- State, on the other hand, is that there is no flaw, legal or otherwise, in the order of rejection.